Section 55 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
55. Penalty for destruction, damage or removal of survey marks.
(1)If any person destroys, damages or removes without lawful authority a survey or rectangulation mark lawfully erected, he may be ordered by the Consolidation Officer to pay such compensation not exceeding fifty rupees for each mark so destroyed, damaged or removed as may, in the opinion of that officer, be necessary to defray the expenses of restoring the same and of rewarding the person, if any, who given information of the destruction, damage or removal(2)An order for payment of compensation paused under sub-section 434 of the Indian Penal Code (45 of 1966).(3)An appeal against any order passed under sub-section (1) shall lie, if filed within thirty days from the date of the order, to the Director of Consolidation whose decision thereon shall be final.
